Page No.# 1/2 vs The Union Of India And 4 Ors on 25 September, 2024

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Gauhati High Court

Page No.# 1/2 vs The Union Of India And 4 Ors on 25 September, 2024

Bench: Devashis Baruah

                                                                     Page No.# 1/2

GAHC010039912023




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/1360/2023

         SRI SRI RADHAMADHAB JEW SEBA PARICHALANA SAMITY SINGLA
         ANCHALIK COMMITTEE AND ANR
         SINGLA, P.O. ANIPUR, 788734, KARIMGANJ DIST., ASSAM, (REP. BY THE
         SECRETARY OF THE AFORESAID COMMITTEE)

         2: SHRI TUSHAR KANTI SINHA
          S/O- LT. RAJAMANI SINHA
         THE SECRETARY
          RADHAMADHAB JEW SEBA PARISHALANA SAMITY
          SINGLA ANCHALIK COMMITTEE
          P.O. ANIPUR
          788734 DIST.- KARIMGANJ
         ASSA

         VERSUS

         THE UNION OF INDIA AND 4 ORS
         (REP. BY THE SECRETARY TO THE GOVT. OF INDIA, DEPTT. OF POST, THE
         MINISTRY OF COMMUNICATION AND TECHNOLOGY, NEW DELHI, INDIA)

         2:THE DIRECTOR GENERAL (POSTS)
          DAK BHAWAN
          NEW DELHI- 110001

         3:THE CHIEF POST MASTER GENERAL
         ASSAM CIRCLE GUWAHATI- 781001

         4:THE SR. SUPERINTENDENT OF POSTS
          CACHAR DIVISION SILCHAR- 788001

         5:THE SUB-POST MASTER
          SUB-POST OFFICE
         ANIPUR- 788734 DIST.- KARIMGANJ
         ASSA
                                                                            Page No.# 2/2

For the petitioner (s)       : Mr. B. Sinha, Advocate

For the respondent (s)   : Ms. R. Devi, Advocate

                                   BEFORE
                    HON'BLE MR. JUSTICE DEVASHIS BARUAH
                                  ORDER

25.09.2024 It is seen that this Court on the earlier occasion had granted opportunity to the respondents to file the affidavit. However, no affidavit has been filed.

2. It is the specific case or the petitioners herein that the petitioners are entitled to the maturity amount along with interest in respect to KVP certificates in the name of the petitioners. The said certificates had matured as far back in the year 2007 and till date, the respondent authorities have not taken any steps.

3. Mr. B. Sinha, the learned counsel appearing on behalf of the petitioners submits that the petitioners herein are village people and they have been deprived of the said amount unjustly by the Authority.

4. Taking into account that above, this Court directs that the affidavit be filed by the respondents on or before 23.10.2024.

5. List the matter again on 29.10.2024 at 2:00 PM.

6. It is further observed that if no affidavit is filed, this Court shall proceed to dispose of the instant writ petition on the basis of the materials available on record.

JUDGE Comparing Assistant

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